FASIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 14.10.2020 at about 4.15 p.m. accused Nos.1 to 5 was found to be in possession of four country bombs and were planning to commit dacoity, at Moorkkanad bund road.

(3.) The applicant states that he is innocent and that the allegations levelled against him are not true. He is a fisherman by profession and the allegation that he has been involved in planning to commit dacoity, there is no materials have been collected from him.